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Union of India - Section

Section 163 in The Air Force Rules, 1969

163. Prescribed officer under section 94 of the Act .-The prescribed officer for purposes of section 94 shall, in the case of an officer or a warrant officer, be the Chief of the Air Staff and, in the case of a person other than an officer or a warrant officer, be the officer empowered to convene a Court-Martial for his trial.